STATE OF RAJASTHAN & ANR Vs. BHAGWAN SINGH

JUDGEMENT

(1.) Heard learned Additional Advocate General for the State.

(2.) The delay in filing the Special Appeal has been sufficiently explained and is, accordingly, condoned.

(3.) Learned Single Judge has directed the expenses of the medical bills to be reimbursed to the petitioner, who is a retired Government servant, for treatment of his wife, suffering from Cancer, in Batra Hospital, New Delhi, as per the terms and conditions of Rule 4A and 4B of the Pensioners' Medical Scheme read with orders dated 6th February, 2009 and 16th December, 2009 and to ensure the compliance of the order expeditiously.